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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Telangana - Subsection

Section 27(1)(i) in Telangana Mining Settlements Act, 1956

(i)to execute, within a period to be fixed in the notice, all works which the Board may consider necessary for carrying such measures into effect, and to maintain in good repair all works so executed;